RAMAKRISHNA ENTERPRISES Vs. PRASHANTH KUMAR

JUDGEMENT

(1.) Heard the learned counsel for complainants Sri H Pavan Chandra Shetty through video conferencing and Smt. Vidyavathi M.K., learned Additional Advocate General for respondents/accused.

(2.) The complainants are before this Court complaining disobedience of interim order dtd. 13/2/2023 passed in W.P.No.100891/2023 wherein this Court stayed the order bearing No.EXCISE/11014/341/2022-IML dtd. 9/12/2022, by which, the writ petitioners' representation/objection dtd. 10/11/2022 was rejected.

(3.) Learned counsel for complainants would submit that when the representation of the petitioners is rejected by order dtd. 9/12/2022, CL-9 licence issued to other respondents in the writ petition would get automatically stayed. The dispute is between the partners of the firm with regard to CL-9 licence.